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State of Tripura - Section

Section 156 in Tripura Panchayats Act, 1993

156. Executive Committee.

(1)There shall be an Executive Committee for every Zilla Parishad consisting of the Sabhadhipati and the Sahakari Sabhadhipati and Presidents of all Standing Committees, the Chief Executive Officer and the Additional Chief Executive Officer of the Zilla Parishad.
(2)The Secretary of the Zilla Parishad shall be the Secretary to the Executive Committee.
(3)The meeting of the Executive Committee shall be held at least once in two months in the office of the Zilla Parishad in such manner as may be prescribed.
(4)The Executive Committee shall be responsible for co-ordinating the functions between the Standing Committees and the Zilla Parishad and among the different Standing Committees of the Zilla Parishad and for monitoring of activities of the Panchayat Samitis in respect of the schemes , funds or which are allotted by the Zilla Parishad to the Panchayat Samitis for execution of such scheme.
(5)The Executive Committee shall exercise such other powers, perform such other functions and discharge such other duties as may be prescribed or as may be assigned to it by the Zilla Parishad at a meeting.